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Judgment
5 paragraphs · 137 wordsGurpal Singh Ahluwalia, J
This third repeat application filed under Section 439 of Cr.P.C. for grant of bail. The second bail application of the applicant was dismissed as withdrawn by the Co-ordinate Bench of this Court by order dated 20.07.2021 passed in MCRC No.28297/2021. As the Hon'ble Judge has been transferred, therefore, this application has been placed before this Court.
The applicant has been arrested on 18.12.2018 in connection with Crime No.196/2014 registered by Police Station Kotwali, District Datia for offence punishable under Sections 302, 307, 147, 148, 149, 323, 294 of IPC.
At the outset, counsel for applicant seeks permission of this Court to withdraw this application with liberty to file a properly constituted application along-with the deposition sheets of the witnesses who have already been examined.
With aforesaid liberty, the application is dismissed as withdrawn.